Anas vs The Director General Of Police
2024 Latest Caselaw 30744 Ker

Kerala High Court

Anas vs The Director General Of Police on 30 October, 2024

                                                   2024:KER:81472
W.A.No.1708 of 2024
                                 1
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                 &

                 THE HONOURABLE MR. JUSTICE S.MANU

WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                        WA NO. 1708 OF 2024

     CRIME NO.35/2024 OF Kasaba Police Station, Kozhikode

            AGAINST THE JUDGMENT DATED 3.10.2024 IN WP(Crl.)

              NO.933 OF 2024 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

            ANAS
            AGED 30 YEARS, S/O. AURANGAZEB, RESIDING AT TC
            8/1107-5, MAITRI NAGAR, B-25, VALIYAVILA,
            THIRUMALA P.O., THIRUVANANTHAPURAM DISTRICT, PIN -
            695 006

            BY ADVS.
            M.KIRANLAL
            MANU RAMACHANDRAN
            R.RAJESH (VARKALA)
            SAILAKSHMI MENON
            SAMEER M NAIR
            SMT.AKHILA B.
            T.S.SARATH


RESPONDENTS/RESPONDENTS:

     1      THE DIRECTOR GENERAL OF POLICE
            POLICE HEAD QUARTERS, VELLAYAMBALAM,
            THIRUVANANTHAPURAM, PIN - 695 010
                                                              2024:KER:81472
W.A.No.1708 of 2024
                                    2


     2       THE CITY POLICE COMMISSIONER, THIRUVANANTHAPURAM,
             POLICE GROUND, CV RAMAN PILLAI ROAD, PANAVILA,
             THYCAUD, THIRUVANANTHAPURAM, KERALA, PIN - 695 014

     3       THE COMMISSIONER OF POLICE, KOZHIKODE CITY,
             PALAYAM, KOZHIKODE, KERALA, PIN - 673 004

     4       THE SUPERINTENDENT OF POLICE
             DISTRICT CRIME BRANCH, RAM MOHAN ROAD,
             KOZHIKODE, PIN - 673 004



OTHER PRESENT:

             SRI P. NARAYANAN, SPL.G.P.


      THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
30.10.2024,     THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
                                                               2024:KER:81472
W.A.No.1708 of 2024
                                     3

                               JUDGMENT

Dated this the 30th day of October, 2024

Nitin Jamdar, C.J.

Heard Mr. M. Kiranlal, learned counsel for the Appellant and Mr.P. Narayanan, learned Special Government Pleader for the Respondents.

2. Learned counsel for the Appellant seeks leave to withdraw the appeal stating that the Appellant will apply for discharge.

3. In the light of the statement made by the learned counsel for the Appellant, we are not going into the question of maintainability of this appeal.

4. The appeal is accordingly disposed of.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv